D P SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) VIDE petition no. 4351/2010, petitioners 16 in number are seeking direction to the respondents to honour their scheme of proposal for up- gradation of employees of Building Materials and Technology Promotion Council and implement the same granting financial benefits from the recommended dates with full consequential benefits to the petitioners and annual increments thereto.

(2.) IN W.P(C) 4886/2010, petitioners 4 in number are seeking direction to respondents to honour their byelaws and immediately constitute Departmental Promotion Committee to complete the formalities and grant the dues of the petitioners with retrospective effect from the dates it became due with consequential benefits to petitioners and annual increments thereto.

(3.) SINCE the petitioners are working on different capacity with the respondent, therefore, their designations are not required to be mentioned herewith.